High Courts23 Dec 2015Dismissed
Kerala Land Revenue Staff Association and Others Vs Jayamohan V. and Others
High Court Of Kerala · (2015) 12 KL CK 0034
Constitution of India, 1950 - Article 227
COURT ARCHIVE
High Court Of Kerala judgments, 2015
2,318 judgments · page 1 of 116
High Courts23 Dec 2015
Fiat Justicia Vs State of Kerala and Others
High Court Of Kerala · (2015) 12 KL CK 0014
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 226
High Courts23 Dec 2015Allowed
Vijayakumar Vs State of Kerala
High Court Of Kerala · (2016) 1 KHC 698
Immoral Traffic (Prevention) Act, 1956 - Section 3, Section 4(1), Section 5, Section 7
High Courts22 Dec 2015Allowed
P. Santharam Vs K. Raveendran
High Court Of Kerala · (2016) 1 KHC 455
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 11Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173, Section 173
High Courts22 Dec 2015Allowed
State of Kerala Vs Sreenish T.V
High Court Of Kerala · (2017) 1 KerLJ 519 : (2017) 1 KLT 78
High Courts21 Dec 2015Disposed Off
Anil M.J Vs State of Kerala
High Court Of Kerala · (2016) 2 KHC 9
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts21 Dec 2015Allowed
Kunju Muhammed Vs The Revenue Divisional Officer Fort Kochi
High Court Of Kerala · (2016) 1 KHC 692
Criminal Procedure Code, 1973 (CrPC) - Section 133(1)(e)
High Courts18 Dec 2015Dismissed
Rajeev Menon Vs Central Bureau of Investigation and Others
High Court Of Kerala · (2015) 12 KL CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts18 Dec 2015Disposed Off
Sabarinath Vs The State of Kerala
High Court Of Kerala · (2015) 12 KL CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 109, 120(B), 406, 409, 420Reserve Bank of India Act, 1934 - Section 45(s), 58(B)
High Courts17 Dec 2015Partly Allowed
Mohanan Vs State of Kerala
High Court Of Kerala · (2015) 12 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 26, 299, 308, 81, 86
High Courts17 Dec 2015Disposed Off
The Kerala Aided L.P. & U.P. School Vs State of Kerala
High Court Of Kerala · (2016) 2 KHC 87
Kerala Education (Amendment) Rules, 2014 - Rule 12Kerala Education Rules, 1959 - Rule 12, Rule 9Right of Children to Free and Compulsory Education Act, 2009 - Section 16, Section 18, Section 29
High Courts17 Dec 2015Allowed
Gopalkrishna Pillai Vs State of Kerala
High Court Of Kerala · (2016) 2 KHC 338
Employees Provident Fund Scheme, 1951 - Para 32(3)Penal Code, 1860 (IPC) - Section 405, Section 406
High Courts16 Dec 2015Disposed Off
Manakunnam Village Padasekhara Samrakshana Samithi Vs State of Kerala
High Court Of Kerala · (2016) 2 KHC 84
Constitution of India, 1950 - Article 226Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 3
High Courts16 Dec 2015Dismissed
Padmanabha Naik Vs State of Kerala
High Court Of Kerala · (2016) 6 FLT 349 : (2016) 1 KHC 296
High Courts14 Dec 2015Allowed
P.N. Sukumaran Vs K.N. Madhavan Nair
High Court Of Kerala · (2016) 3 ILRKerala 243 : (2016) 2 KerLJ 792 : (2016) 3 KHC 229 : (2016) 3 KLT 74 : (2017) 2 RCRCivil 838 : (2017) 2 RCRCriminal 62
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142(a)Powers of Attorney Act, 1882 - Section 1A, Section 2
High Courts11 Dec 2015Dismissed
Asgar and Others Vs Vasudeva Menon and Others
High Court Of Kerala · (2016) 1 KHC 123 : (2016) 1 KLJ 137
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, Order 21 Rule 97, 11, 6Kerala Compensation for Tenants Improvements Act, 1958 - Section 2(d), 4, 4(1), 5, 5(1)Transfer of Property Act, 1882 - Section 51
High Courts10 Dec 2015Dismissed
The Travancore Devaswom Service Pensioners Association Vs The Secretary Travancore Devaswom Board
High Court Of Kerala · (2016) 1 KHC 122
Constitution of India, 1950 - Article 226
High Courts09 Dec 2015Dismissed
Laiju Vs State of Kerala
High Court Of Kerala · (2015) 12 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22(c), 42, 50, 57
High Courts07 Dec 2015Dismissed
T.P. Daison and Others Vs Varghese Jose T. and Others
High Court Of Kerala · (2016) AIR (Ker) 37 : (2016) 1 KHC 703 : (2016) 1 KLJ 3 : (2016) 1 KLT 612
Arbitration and Conciliation Act, 1996 - Section 11(6), 13(2), 34Constitution of India, 1950 - Article 136, 136(1), 227Industrial Disputes Act, 1947 - Section 10A, 11, 11(2), 17, 19
High Courts07 Dec 2015Allowed
E.C. Mary and Others Vs Rajan and Others
High Court Of Kerala · (2015) 12 KL CK 0028
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, Order 9 Rule 9